K.V.Pandian vs Duraiswamy
2023 Latest Caselaw 9079 Mad

                                                                                  S.A.No.801 of 2004

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    Dated : 26.07.2023

                                                        CORAM

                              THE HON'BLE MR.JUSTICE KRISHNAN RAMASAMY

                                                    S.A.No.801 of 2004
                                                           and
                                                   CMP No.6248 of 2004

                     K.V.Pandian
                                                                                       ... Appellant

                                                           -vs-

                     Duraiswamy
                                                                                     ... Respondent

                     PRAYER: Second Appeal filed under Section 100 Code of Civil
                     Procedure against the Judgment and Decree dated 10.09.2001 made in
                     A.S.No.95 of 2001 on the file of the I Additional District Judge,
                     Tiruneveli confirming the Judgment and Decree dated 27.02.2001 made
                     in O.S.No.350 of 1996 on the file of the District Munsif, Nanguneri.

                                  For Appellant         ... No appearance

                                  For Respondent         ... Mr.M.P.Senthil for
                                                             Mr.J.Antony Jesus




https://www.mhc.tn.gov.in/judis
                     1/3
                                                                               S.A.No.801 of 2004




                                                       JUDGMENT

When the matter was taken up for hearing on 24.07.2023, there

was no representation for the appellant. Hence, it is listed today under

the caption “for dismissal”. Even today, there is no representation for the

appellant. Hence, the Second Appeal is dismissed for non-prosecution.

No costs. Consequently, connected miscellaneous petition is closed.

26.07.2023 NCC : Yes/No Index : Yes/No Internet: Yes skn

To:

1.The I Additional District Judge, Tirunelveli.

2.The District Munsif, Nanguneri.

3.The Section Officer, V.R. Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis

S.A.No.801 of 2004

KRISHNAN RAMASAMY, J.

skn

S.A.No.801 of 2004 and CMP No.6248 of 2004

26.07.2023

https://www.mhc.tn.gov.in/judis